Section 32 in Andhra Pradesh Infrastructure Development Corporation Act, 1998
32. Grants, subventions, loans and advances to the Corporation.
- The Government may, after due appropriation made by the State Legislature by law in this behalf made such grants, subventions, loans and advances to the Corporation as it may deem necessary for the performance of the functions of the Corporation under this Act and all grants, subventions, loans and advances made shall be on such terms and conditions as the Government may determine.
